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[Cites 0, Cited by 0] [Section 61(14)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(14)(i) in The Aircraft Rules, 1937

(i)The holder of a valid Aircraft Maintenance Engineer's Licence on the date of coming into force of this rule may continue to exercise the privileges of his licence and shall be issued, with or without limitation and without further examination, an Aircraft Maintenance Engineer's Licence in the appropriate category under this rule subject to such conditions as may be specified by the Director-General: